Section 66(1) in The Goa Medical Council Rules, 1995
(1)The Executive Committee may direct in all cases in which an inquiry for the purpose of clauses (a) and (b) of sub-section (1) of section 22 of the Act is necessary to hold an inquiry by the Disciplinary Committee in accordance with the procedure as laid down under rules 65 to 73 and for that purpose the Council may appoint an assessor to advise the Disciplinary Committee, if so desired. Provided that, such inquiry shall not be necessary in cases where a registered practitioner has been convicted for misconduct within the meaning of clauses (i), (ii) and (iii) of the Explanation to sub-section (1) of section 22 of the Act. In such cases, the President shall obtain and place before the Council a copy of the Court's judgement and the Council shall thereupon decide on the punishment to be imposed under rule 65(b) read with section 22 of the Act.
